Section 27A in The Representation Of The People Act, 1950
27A. Constitution of electoral colleges for the filling of seats in the Council of States allotted to Union territories.—
(1)For the purpose of filling any seat or seats in the Council of States allotted to any Union territory in the Fourth Schedule to the Constitution there shall be an electoral college for each such territory(2)***(3)The electoral college for the Union territory of Delhi shall consist of the elected members of the Legislative Assembly constituted for that territory under the Government of National Capital Territory of Delhi Act, 1991 (1 of 1992).(4)1The. electoral college for the Union territory of Pondicherry shall consist of the elected members of the Legislative Assembly constituted for that territory under the Government of Union Territories Act, 1963 (20 of 1963).
